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[Cites 0, Cited by 0] [Section 97(8)] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(8)(h) in The Central Goods and Services Tax Rules, 2017

(h)'Fund' means the Consumer Welfare Fund established by the Central Government under sub-section (1) of section 12C of the Central Excise Act, 1944 (1 of 1944) and section 57 of the Central Goods and Services Tax Act, 2017 (12 of 2017);